57. Inspection of institutions for reception of poor children.
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may cause any institution for the reception of poor children supported wholly or partly by voluntary contributions, and not liable to be inspected by or under the authority of any department of the Central or the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, to be visited and inspected from time to time at all reasonable hours, by persons appointed by it for the purpose of securing the health and welfare of the children and the sanitation of the premises.(2)any person so appointed shall have power to enter the institution at all reasonable hours and to make a complete inspection thereof and of all registers relating thereto for the aforesaid purposes. Any person who obstructs him in the execution of his duties, shall be liable on conviction to a fine not exceeding fifty rupees.(3)Where any such institution is carried on in accordance with the principles of any particular religious denomination, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, if so desired by the managers of the institutions; appoint, where practicable, a person of that denomination to visit and inspect the institution.(4)Where any such institution is for the reception of girls only, the inspection shall, where practicable, be conducted by a woman.
